KARU MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant appeal is directed against the Judgment of conviction dtd. 16/12/1998 and order of sentence dtd. 18/12/1998, passed by learned 5th Additional Sessions Judge, Giridih, in Sessions Trial No.263 of 1995, arising out of Birni P.S. Case No.38 of 1994 (G.R. Case No.728 of 1994) registered under Sec. 396 of the Indian Penal Code by which the appellant has been convicted under Sec. 396 of the Indian Penal Code (IPC) and has been directed to undergo rigorous imprisonment for life.

(2.) It needs to refer herein that although the appeal has been preferred by Mr. Shree Niwas Roy, learned counsel, but, as would be evident from the order dtd. 23/11/2023, Mr. Akhouri Avinash Kumar, learned counsel, has been appointed as Amicus Curiae. Factual Matrix

(3.) This Court, before proceeding to examine the legality and propriety of the judgment of conviction and order of sentence, deems it fit and proper to refer the background of institution of prosecution case.